High Courts24 Dec 1999
Municipal Corpn. of Delhi Vs Presiding Officer, Industrial Tribunal-II and Others
Delhi High Court · (2000) 2 AD 442 : (2000) 84 DLT 12 : (2000) 52 DRJ 654
Constitution of India, 1950 — Article 37
COURT ARCHIVE
Delhi High Court judgments
1,24,108 judgments · page 5,371 of 6,206
High Courts24 Dec 1999
Sikandar Lal Kohli Vs P.S. Khambate and Others
Delhi High Court · (2000) 86 DLT 169 : (2000) 126 PLR 34
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47Limitation Act, 1963 — Section 5
High Courts23 Dec 1999
Rajiv Gandhi Ekta Samiti Vs Union of India and Another
Delhi High Court · (2000) 1 AD 465 : (2000) CriLJ 2002 : (2000) 83 DLT 89 : (2000) 52 DRJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 313, 482
High Courts23 Dec 1999
Vijay Kumar Behal and Others Vs Shri Vishwa Swaroop (decd.)
Delhi High Court · (2000) 1 AD 934 : (2000) 52 DRJ 391
Limitation Act, 1963 — Section 5
High Courts23 Dec 1999
Chandraswami And K.N. Aggarwal Vs Central Bureau of Investigation (State) State Vs P.V. Narsimha Rao and Another People''s Union for Civil Liberties (Delhi) Vs P.V. Narsimharao and others
Delhi High Court · (2000) 2 AD 473 : (2000) 84 DLT 389 : (2000) 53 DRJ 824
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120B, 195, 469, 471
High Courts23 Dec 1999
Manoj Kr. Dubey and Others Vs Union of India and Others
Delhi High Court · (2000) 2 AD 9 : (2000) CriLJ 1857 : (2000) 83 DLT 156 : (2000) 52 DRJ 431 : (2000) 68 ECC 41
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts23 Dec 1999
Charan Singh Vs Ram Kumar Gupta, Contractor and Another
Delhi High Court · (2000) 3 AD 811
Constitution of India, 1950 — Article 226
High Courts23 Dec 1999Allowed
Brahm Prakash Vs Lt. Governor and Another
Delhi High Court · (2000) 86 DLT 405 : (2000) 56 DRJ 375 : (2001) 2 RCR(Criminal) 308
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts22 Dec 1999
R.B. Saxena Vs N.D.M.C.
Delhi High Court · (2000) 3 AD 94 : (2000) 84 DLT 843
Specific Relief Act, 1963 — Section 34
High Courts22 Dec 1999Dismissed
Sunil Sareen Vs Govt. of N.C.T. of Delhi and Another
Delhi High Court · (2000) 1 AD 977 : (2003) 115 CompCas 290 : (2000) CriLJ 2087 : (2000) 83 DLT 380 : (2000) 52 DRJ 319
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 Dec 1999
Pamela Manmohan Singh Vs State and Others
Delhi High Court · (2000) 3 AD 945 : (2000) 83 DLT 469 : (2000) 52 DRJ 418 : (2000) 2 RCR(Civil) 637
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts22 Dec 1999
Commissioner of Income Tax Vs Hira Lal and Sons
Delhi High Court · (2000) 242 ITR 407
Income Tax Act, 1961 — Section 37, 37(2A), 37(2B)
High Courts22 Dec 1999
P.S. Prasad and Family (HUF) Vs M/s. Bharat Bijlee Ltd.
Delhi High Court · (2000) 84 DLT 678
Civil Procedure Code Amendment Act, 1973 — Section 114, 151
High Courts22 Dec 1999
Vinay Shankar Singh Vs Manju Saroop and Others
Delhi High Court · (2000) 3 AD 447 : (2000) 84 DLT 225
Delhi Rent Control Act, 1958 — Section 14Succession Act, 1925 — Section 290
High Courts22 Dec 1999
Ramesh Kumar Vs State of Delhi
Delhi High Court · (2000) 2 AD 232 : (2000) 83 DLT 297 : (2000) 1 DMC 161 : (2000) 52 DRJ 305
High Courts22 Dec 1999
Om Prakash Nayar Vs M/s. National Productivity Council and Others
Delhi High Court · (2001) ACJ 937 : (2000) 7 AD 1208 : AIR 2000 Delhi 298
High Courts22 Dec 1999
Manoj Mohan Ghosh and Another Vs State and Another
Delhi High Court · (2000) 56 DRJ 70
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506
High Courts22 Dec 1999Dismissed
The British India Corpn. Ltd. Vs Kharaiti Ram and Others
Delhi High Court · AIR 2000 Delhi 289 : (2000) 84 DLT 799 : (2000) 56 DRJ 608 : (2000) 125 PLR 23
Trade and Merchandise Marks Act, 1958 — Section 11, 12, 18